RAVI PRAKASH GAUTAM Vs. SECRETARY, MINISTRY OF CULTURE, GOVERNMENT OF INDIA & ORS
LAWS(CAL)-2019-4-59
HIGH COURT OF CALCUTTA
Decided on April 17,2019

Ravi Prakash Gautam Appellant
VERSUS
Secretary, Ministry Of Culture, Government Of India And Ors Respondents

JUDGEMENT

Abhijit Gangopadhyay, J. - (1.) In this matter the writ petitioner has made two prayers in the final hearing stage. One is for promotion to the post of Caretaker (CT in short, hereafter) of Victoria Memorial Hall (VMH, in short, hereafter) and the other prayer is for payment of grade pay of Rs. 2400/- to Rs. 2800/- from May 2003 to May 2013.
(2.) At the very outset regarding the second prayer I say that this has been rejected by the Ministry of Culture, Union of India, by it letter dated July 19, 2013 which was been disclosed in the affidavit-in-opposition of the Respondent No.2. In respect of this rejection no proper reply which may be accepted by this Court, has been given by the petitioner as appears from the affidavit-in-reply of the petitioner and I reject this prayer relating to grade pay.
(3.) Now I proceed to see whether there is any merit in the claim of the petitioner for his promotion to the post of Caretaker in VMH.;


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